Vayu Media Llp Vs Zee Entertainment Enterprises Ltd
.... Agarwal, prays for filing fresh Vakalatnama in his firm's name mentioning his e-mail id stating that the earlier Vakalatnama indicates e-mail id of Mr. Shashank Shekher, Advocate from his firm and that Mr. Shashank has since left the firm. Learned Counsel is permitted to file fresh Vakalatnama ...
Telecom Disputes Settlement And Appellate Tribunal
Vodafone Idea Ltd.gj Vs Union Of India
.... rum Usage Charges of the petitioner for Quarter-2 for the Financial Year 2023-2024 only because the other dues are highly disputed by the petitioner. This direction shall be carried out by the respondent scrupulously. This adjustment of the amount for Quarter-2 for the Financial Year 2023-2024 f ...
Telecom Disputes Settlement And Appellate Tribunal
Den Network Ltd Vs Krishna Vision And Anr
.... as on 31.04.2019 from Respondents? 2. Whether Petitioner is entitled for return of 449 STBs in good working condition or in lieu thereof an amount of Rs. 8,97,551 @ Rs. 1999 per STB from Respondents? 3. Whether R1 has migrated from the network of Petitioner to the network of R2? if so, ...
Telecom Disputes Settlement And Appellate Tribunal
Vodafone Idea Limited Vs Union Of India
.... Rs.52 Lakhs and interest @ 1.72 Crore for not complying with CAF norms. These notices are for the period running from April, 2009 to September, 2010. 4. It has also been mentioned by the counsel for the petitioner that the last correspondence was of the year 2013 to 2014. 5. Looking t ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Lakshmi Gold Khazaanaa Pvt.ltd
.... already been paid and remaining Rs.15 Lakhs will be paid within a period of two months from today. 2. We hereby direct the Managing Director of the respondent to file an undertaking before this Tribunal that the respondent shall make the payment of Rs.15 Lakhs within a period of two months ...
Telecom Disputes Settlement And Appellate Tribunal
Hathway Digital Private Limited Vs Popular Electronics & Anr
.... etitioner states that settlement talks are going on with the opposite side and he seeks three weeks time to complete the process. Mr. Nirmal Kumar Chowdhury, Learned Counsel for Respondent states that he has no instructions regarding settlement talks between the parties. By way of final ...
Telecom Disputes Settlement And Appellate Tribunal
Intermedia Cable Communication Pvt. Ltd Vs 9x Media Pvt Ltd
.... unsel for Respondent stating that Rejoinder is awaited from Petitioner since July, 2023. Learned Counsel for Respondent prays for closing right of Petitioner to file Rejoinder in this matter. By way of final indulgence, two weeks further time is given to Petitioner to file Rejoinder faili ...
Telecom Disputes Settlement And Appellate Tribunal
M/s Bharti Airtel Ltd Vs Mr. Inna Ravindra Shetty & Ors
.... d circumstances of the case, we hereby direct this appellant to deposit Rs.2.5 Lakhs before the Registrar of this Tribunal by way of Demand Draft in the name of “Registrar TDSAT” (Telecom Disputes Settlement & Appellate Tribunal) within a period of four weeks from today. 4. Only upon ...
Telecom Disputes Settlement And Appellate Tribunal
Isparrow Digital India Pvt.ltd Vs Union Of India
.... nd Letter Dated 07.10.2021 issued by the Respondent disallowing the deduction of bandwidth expenses claimed by the Petitioner is valid? 2. Whether Petitioner is entitled for refund of license fee of Rs. 8,17,494/- from Respondent on account of revenue from pure internet services? ...
Telecom Disputes Settlement And Appellate Tribunal
Swiftmail Communications Ltd Vs Karamcodu Broadband Network
.... 2. We hereby appoint Mr. Rajesh Arya as Mediator and all counsels and representatives of their parties shall remain personally present before the learned Mediator on 5.4.2024 between 11 a.m. to 1 p.m. They shall remain virtually present before the learned mediator and thereafter the learned ...
Telecom Disputes Settlement And Appellate Tribunal
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